Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(2)(vi) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(vi)The irrigation outlet shall be maintained at the same level as that of the riverbed and in no case the river bed level shall be permitted to be below the irrigation outlet level. No quarrying shall be permitted around the infiltration well/ intake well up to a distance of 5 meters.